Section 25 in The Bihar Khadi and Village Industries Act, 1956
25. Sanction of Budget.
(1)The State Government may sanction the Budget submitted to it with such modifications as it thinks fit.(2)Subject to the provisions of sub-sections (3) and (4), no sum shall be expended by or on behalf of the Board unless the expenditure is covered by a specific provision in the budgets approved by the State Government.(3)The Board may, within the respective limits of the khadi Budget and the Village Industries Budget, sanction any re-appropriation from one head of expenditure to another or from a provision made for one scheme to that in respect of another; but in no case shall a re-appropriation of Fund be made from the khadi Budget to the Village Industries Budget or from the Village Industries Budget to the khadi budget except with the previous approval of the State Government:Provided that no re-appropriation from the head loan to any other head of expenditure and vice versa in either budget shall be sanctioned by the Board, except with the previous approval of the State Government.(4)The Board may, within such limits and subject to such conditions as may, be prescribed, incur expenditure in excess of the limit provided in the budgets approved by the State Government under any head of expenditure or in connection with any particular scheme, so long as the aggregate amount in either budget approved by the State Government is not exceeded.
